P JEYABALAN Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The Petitioner has invoked the writ jurisdiction of this Court, praying for a writ of Certiorari, to quash the order passed by the District Revenue Officer, Ramanathapuram and that of the appellate authority confirming the said order.

(2.) The Inspector of Police (CS CID) Aruppukkottai, while conducting anti-smuggling raid had intercepted a lorry bearing Registration No. TNW 7972 on 28.01.1998 between Paramakudi and Chattirakudi, moving from Ramanthapuram to Madurai, the lorry was carrying 110 bags of wheat.

(3.) On questioning, the lorry driver of the vehicle reported, that wheat was procured by one Thiru.Kalidoss at Ramanathapuram on behalf of Jaya Corporation, Madurai, for being transported to Nagalakshmi Flour Mills, Dindigul. The bills were also produced.